Section 113 in The Bihar Motor Vehicles Rules, 1992
113. Intimation of damage to or failure of stage carriage.
(1)The holder of any stage carriage permit in respect of a particular vehicle by reference to the registration mark shall, within seven days of the occurrence, report in writing to the Transport Authority by which the permit was issued, any failure of, or damage to such vehicle or to any part thereof, of such a nature as to render the vehicle unfit for use in accordance with the conditions of the permit for a period exceeding three days.(2)The holder of any permit in respect of a service of stage carriages shall within twelve hours of the occurrence, report in writing to the Transport Authority by which the permit was issued, any failure of, or damage to, any vehicle used by him under the authority of the permit of such a nature as to prevent the holder from complying with any of the provisions or conditions of the permit for a period exceeding twenty-four hours.(3)Upon receipt of a report under the preceding sub-rule, the Transport Authority by which the permit was issued may, subject to the provisions of Rule 80:-(i)direct the holder of the permit within such period, not exceeding two months, from the date of the occurrence, as the authority may specify, either to make good the damage to or failure of the vehicle or to provide a substitute vehicle, or(ii)if the damage to, or failure of, the vehicle is such that in the opinion of the said authority it cannot be made good within a period of two months from the date of the occurrence, direct the holder of the permit to provide a substitute vehicle, and where the holder of the permit fails to comply with such a direction, may suspend, cancel or vary the permit accordingly.(4)The Transport Authority giving a direction or suspending, cancelling or varying a permit under sub-rule (3) shall send intimation of the fact to the Transport Authority of any other region in which the permit is valid by virtue of countersignature or otherwise.
